Section 133 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
133. transfer such properties to itself.
Power of the Government to manage the corporation property.-(1) If thecorporation is unable to manage any immovable property belonging to itself, the ChiefCommissioner may, with the prior approval of the mayor, request the Government tomanage such properties.(2)The Government, if it is of the opinion that the corporation has failedto manage any property belonging to itself, shall have the power to issuedirections to the corporation to transfer such properties to the Government.(3)The Government may, by notification and after consultation with thecorporation, take over for a public purpose any land or other property, movable orimmovable, belonging to or vesting in the corporation on such terms as it may
